BharatTaxGST

Neeraj Agrawal vs. Union Of INDIA

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WP(C)/19695/2022HC OrissaGSTCNR ODHC01050928202210 November 2022Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDismissed

Facts

The petitioner filed a writ petition before the High Court. The State-Department informed the court that they have dropped proceedings against the petitioner.

Held

The Court noted that the State-Department has dropped proceedings against the petitioner. Therefore, no further directions are required from the Court.

Key Issues

The primary issue was whether further directions were needed from the High Court given the State-Department's decision to drop proceedings.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.19695 of 2022 Neeraj Agrawal …. Petitioner Ms. K.R. Choudhury, Advocate -versus- Union of India and others …. Opposite Parties Mr. T.K. Satapathy, Senior Standing Counsel for CGST Mr. Sunil Mishra, A.S.C. for CT & GST, Odisha CORAM: THE CHIEF JUSTICE JUSTICE M.S. RAMAN Order No.

ORDER 10.11.2022

01.1.

Mr. Sunil Mishra, learned Additional Standing Counsel for the CT & GST, Odisha states that the State-Department has dropped the proceedings against the Petitioner so that the proceedings under the CGST can continue.

2.

In that view of the matter, no further directions are called for. The writ petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin

Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.